Section 257(1) in The Gujarat Municipalities Act, 1963
(1)The [Director] [This word was substituted for the words 'Development Commissioner' by Gujarat 6 of 1965, section 5.], Collector or any officer of Government authorized by the State Government by a general or special order shall have powers-(a)to call for or inspect, or cause to be entered on and inspected, any immoveable property occupied by any municipality or any institution under its control or management or any work in progress under it or under its direction;(b)to call for or inspect, any extract from any municipality's or any committee's proceedings and any book or documents in the possession of or under the control of a municipality.
